Rajasthan High Court Judgments 2018 — Page 76

High Courts19 Apr 2018Dismissed

Bajrang Lal Gupta @APPELLANT@Hash Union of India

Rajasthan High Court · (2018) 04 RAJ CK 0207

Code of Criminal Procedure, 1973 — Section 91, 311, 482Indian Evidence Act, 1872 — Section 165Indian Penal Code, 1860 — Section 420, 467, 468, 471, 477A

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High Courts19 Apr 2018Allowed

Ganga Vishan Gurjarati @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0206

Rajasthan Land Revenue (Land Records) Rules, 1957 — Rule 171, 171A, 171A(2), 283, 284, 284(i), 284(ii), 285, 287, 297, 298, 299, 301, 301(4), 304, 347A(8), 347A, 347BRajasthan Subordinate Services (Recruitment and other Service Conditions), Rules, 1960 — Rule 9Rajasthan Subordinate Services (Recruitment and Other Service Conditions) Rules, 2001 — Rule 13, 13(3), 13(4), 35(6)

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High Courts17 Apr 2018Disposed Off

Lrs. Of Nemichand @APPELLANT@Hash Dhanraj & Ors.

Rajasthan High Court · (2018) 04 RAJ CK 0205

Code of Civil Procedure, 1908 — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts17 Apr 2018Allowed

Omdas @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 04 RAJ CK 0204

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 25, 60(3)Code of Criminal Procedure, 1973 — Section 397, 401, 451

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High Courts17 Apr 2018Dismissed

Vishwa Karma Motor Body Repairs @APPELLANT@Hash Yusuf Mohammad

Rajasthan High Court · (2018) 04 RAJ CK 0203

Workmen Compensation Act, 1923 — Section 3

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High Courts17 Apr 2018Allowed

Dr. Amit Singhal @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 04 RAJ CK 0202

Code of Criminal Procedure, 1973 — Section 91, 246, 246(4), 311, 482Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994 — Section 23Indian Penal Code, 1860 — Section 201

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High Courts17 Apr 2018Dismissed

Smt. Nirmala Meena @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 04 RAJ CK 0201

Code of Criminal Procedure, 1973 — Section 161, 438Prevention of Corruption Act, 1988 — Section 13(1)(C )(D), 13(2)

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High Courts17 Apr 2018Partly Allowed

Fagna & Ors @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 04 RAJ CK 0200

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 304(1), 323, 326, 452Code of Criminal Procedure, 1973 — Section 161, 437A

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High Courts17 Apr 2018Disposed Off

Kishor Kumawat & Ors. @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0014

Arms Act, 1959 — Section 3, 25Limitation Act, 1963 — Section 5

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High Courts17 Apr 2018Disposed Off

Arpit Jain & Ors. @APPELLANT@Hash Union Of India

Rajasthan High Court · (2018) 04 RAJ CK 0013

Customs Act, 1962 — Section 108, 132, 135(1)(A), 135(1)(B), 135(1)(C), 135, 138CForeign Exchange Management Act, 1999 — Section 3Indian Evidence Act, 1872 — Section 34, 65B

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High Courts17 Apr 2018Disposed Off

M/s Braham Prakash Modi & Ors. @APPELLANT@Hash Public Works Department

Rajasthan High Court · (2018) 04 RAJ CK 0012

Arbitration and Conciliation Act, 1996 — Section 12, 13Constitution of India, 1950 — Article 226

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High Courts17 Apr 2018Dismissed

Virendra Singh & Ors. @APPELLANT@Hash Income Tax Officer

Rajasthan High Court · (2018) 04 RAJ CK 0011

Income Tax Act, 1961 — Section 54B, 54B(1)

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High Courts17 Apr 2018Dismissed

Commissioner Of Income Tax @APPELLANT@Hash M/s Mudgal Education Trust

Rajasthan High Court · (2018) 04 RAJ CK 0010

Income Tax Act, 1961 — Section 10(2)(xiv), 10(23C), 10(23C)(iiiad), 11, 11(6), 11, 12, 12A, 12AA, 13

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High Courts17 Apr 2018Allowed

M/s Prime Chem Oil Limited @APPELLANT@Hash Assistant Commissioner Of Income Tax

Rajasthan High Court · (2018) 04 RAJ CK 0009

Income Tax Act, 1961 — Section 68, 143(1), 143(3), 147, 148, 153

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High Courts16 Apr 2018Dismissed

Deepak Saini @APPELLANT@Hash Managing Director

Rajasthan High Court · (2018) 04 RAJ CK 0199

Rajasthan Cooperative Societies Act, 2001 — Section 55Code of Criminal Procedure, 1973 — Section 173(8)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16

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High Courts16 Apr 2018Allowed